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State of Tamilnadu - Section

Section 145 in Tamil Nadu Co-operative Societies Rules, 1988

145. Qualifications of the [Managing Directors or the Chief Executive Officers] [Substituted for 'Managing Directors' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.].

- No person shall be eligible for appointment as [Managing Director or the Chief Executive Officer] [Substituted for 'Managing Director' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.] under sub -section (7) of section 33 o f the society specified in column (1) of the Table below unless he possesses the qualifications specified in column (2) thereof.
Society Qualifications
(1) (2)
Apex societies
1. The Tamil Nadu State Cooperative Bank Limited,Chennai. A Member of the IndianAdministrative Serviceor an officer of the Co-operative Department not below the rankof a Joint Registrar of Co-operative Societies or an officer ofthe Reserve Bank of India not below the rank of a Joint ChiefOfficer or an officer of the National Bank for Agriculture andRural Development not below the rank of a Deputy Director.
2. The Tamil Nadu Co-operative State LandDevelopment Bank Limited, Chennai.
3. The Tamil Nadu Cooperative Union LimitedChennai.
4. The Tamil Nadu Co-operative Marketing FederationLimited, Chennai.
5. The Thanjavur Co-operative Marketing FederationLimited, Tiruvarur. An Officer of the co-operative department notbelow the rank of a Joint Registrar of Co-operative Societies.
6. I the Tamil Nadu Consumers' CooperativeFederation Limited, Chennai.
7. The Tamil Nadu Cooperative Housing SocietyLimited, Chennai.
8. The Tamil Nadu Handloom Weavers' Co-operativeSociety Limited, Chennai. A member of the Indian Administrative Service oran officer not below the rank of a Joint Director of Handloomsand Textiles of the Department of Hand-looms and Textiles or anofficer of the Co-operative Department not below the rank of aJoint Registrar of Co-operative Societies or a District RevenueOfficer.
9. The Tamil Nadu Agro-Engineering and ServiceCo-operative Federation Limited, Chennai. A member of the Indian administrative Service oran Officer of the Co-operative Department not below the rank of ajoint Registrar of Co-operative Societies.
10. The Tamil Nadu Co-operative Oil Seeds Growers'Federation Limited, Chennai.
11. The Tamil Nadu Co-operative Milk Producers'Federation Limited, Chennai.
  (a) The Tamil Nadu State Apex FisheriesCo-operative Federation Limited, Chennai. An I.A.S. Officer or an Officer of the FisheriesDepartment not below the rank of a Joint Director of Fisheries].
12. The Apex Societies other than those specified initems 1 to 11 above. A Government Servant not below the rank of aDeputy Registrar of Co-operative Societies.
Scheduled societies other than apex societies
13. The Central Co-operative Banks. An Officer of the Co-operative Department notbelow the rank of Deputy Registrar of Co-operative Societies.
14. The Co-operative Training Institutes.
15. The District Co-operative Supply and MarketingSocieties.
16. Co-operative Wholesale Stores.
17. The District Co-operative Unions. An Officer of the Co-operative Department or theDepartment concerned exercising the powers of the Registrar notbelow the rank of a Co-operative Sub-Registrar
18. The Co-operative Printing Presses
19. The Co-operative Urban Banks
20. The Co-operative Milk Producers' Union.
21. The District Co-operative Agro ServiceSocieties. A graduate or a diploma holder in agriculturalengineering and where such a candidate is not available, a personpossessing a degree or diploma in mechanical engineering.
22. Scheduled Societies other than those specifiedin items 1 to 21 above. An officer of the Co-operative Department or ofthe department concerned exercising the powers of the Registrar;not below the rank of a Senior Inspector of Co-operativeSocieties.
Societies notified under sub-section (7) ofsection 33
23. Co-operative Sugar Mills, if notified by theGovernment under clause (iii) of sub-section (7) of section 33 An Indian Administrative Service Officer or anOfficer of the Co-operative Department or Agriculture Departmentor Sugar Department or Revenue Department not below the rank of aJoint Registrar of Co-operative Societies or Joint Director ofAgriculture or Joint Director of Sugar or District RevenueOfficer, as the case may be.
24. Co-operative Spinning Mills and CooperativeTextile Processing Mills, if notified by the Government underclause (iii) of sub-section (7) of section 33. An Officer of the Co-operative Department or anOfficer of the Department of Handloom and Textiles exercising thepowers of the Registrar, not below the rank of a Deputy Registrarof Co-operative Societies or a Deputy Collector.
25. Societies other than those specified in Items 23and 24, if notified by the Government under clause (iii) ofsubsection (7) of section 33. An officer of the Co-operative Department or ofthe department concerned exercising the powers of the Registrarnot below the rank of a Deputy Registrar of Co-operativeSocieties.